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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(5) in Kerala Fish Seed Act, 2014

(5)On receipt of the application together with the connected records, and the reports forwarded by the Regional Fish Seed Centre, the State Fish Seed Centre shall renew the registration in such form as may be prescribed after realizing the renewal fee as may be prescribed or refuse to renew the registration and intimate the reason for the refusal in writing to the applicant within ten days after passing such orders.